Centre For Environmental Law, World Wide Fund-India v. Union Of India And Others

Order

IA No. 139 in WP (C) No. 337 of 1995

1. Two months' time is granted to the State to complete the process.

IAs Nos. 3121-22 in WP (C) No. 202 of 1995

2. Perused the report dated 4-11-2011 of the Central Empowered Committee. The applications are, accordingly, disposed of. Subject to the following conditions, permission is granted:

(i) before the felling of trees, approval under the Forest (Conservation) Act, 1980 for the diversion of the forest land for the 4000 MW Ultra Mega Power Project will be obtained; and

(ii) wherever technically viable, instead of felling, transplanting of trees will be resorted to.

IAs Nos. 2, 9, 11-13, 16-20, 23, 24, 28, 29, 33-34 of 2005 and 37 of 2010 in WP (C) No. 171 of 1996 with Contempt Petitions (C) Nos. 290-92 of 1998

3. Three weeks' time is granted to the State of Jammu and Kashmir to file response to the report of CEC. Post after four weeks.

IAs Nos. 1117-18 in WP (C) No. 202 of 1995

4. Post in January 2012.

IAs Nos. 2421-22 in WP (C) No. 202 of 1995

5. Post in February 2012.

IAs Nos. 3094-95 in WP (C) No. 202 of 1995

6. CEC to file its report. List next week.

IA No. 925 with Contempt Petition (C) No. 193 of 2001, IA No. 1127 in IA No. 925 and IA No. 4 in Contempt Petition (C) No. 193 of 2001 in WP (C) No. 202 of 1995

7. List week after next.

IAs Nos. 12-19 in SLPs (C) Nos. 19628-29 of 2009

8. List next week.

SLP (C) … CC No. 16157 of 2011 in CC No. 16157

9. List next week.

SLP (C) … CC No. 18235 of 2011

10. List next week.

IA No. 333 in IA No. 316 in WP (C) No. 13029 of 1985 and in connected IAs

11. Affidavit is filed by the Department of Transport. Considering the facts therein and increasing population in and around NCT and considering the comments made by the Transport Department, it will be appropriate to enhance the cap to rupees one lakh for the time being.

12. It is open to the parties to move this Court, if further requirement is needed.

Mount Abu

13. Part-heard.

IA No. 972 in IAs Nos. 757, 1042-45, 2949 in 757 and IA No. … in IA No. 757 and IA No. … of 2011 in IAs Nos. 1042-45 in WP (C) No. 202 of 1995

14. Mr Sushil Kumar Jain, learned counsel resumed his arguments at 2.20 p.m and concluded at 3.25 p.m Thereafter, Mr Manish Singhvi, the learned AAG started making submissions and was on his legs when the Court rose for the day leaving the matter part-heard.

IA No. 100 in WP (C) No. 337 of 1995 in WP (C) No. 202 of 1995

IAs Nos. 1308, 1323, 1455, 1468 and 1478 in WP (C) No. 202 of 1995

Askot Musk Deer Sanctuary

IAs Nos. 1791-92 in WP (C) No. 202 of 1995

IA No. 2716 in WP (C) No. 202 of 1995

IA No. 2469 with IAs Nos. 2782, 2939-40 and IAs Nos. 3023-24 in IAs Nos. 2782, 3030 and 3032 in WP (C) No. 202 of 1995 with WP (C) No. 130 of 2011

SLPs (C) Nos. 24627-28 of 2011 with CC No. 3372

SLP (C) No. 3941 of 2010

SLP (C) No. 28519 of 2008

IA No. 2642 in WP (C) No. 202 of 1995

IA No. 2717 in IAs Nos. 1135-36 in WP (C) No. 202 of 1995

IAs Nos. 2785 and 3025 in WP (C) No. 202 of 1995

Panchmarhi Matters (Tiger Reserve, etc.)

IAs Nos. 2202-03, IAs Nos. 2601 and 2915-17 in IAs Nos. 2202-03, 2602, 2929-31 with 1606, 2002-04, 2011, 2062-63 in 1220 in 548 in WP (C) No. 202 of 1995 with IA No. 1697 in 548 and 2595-96 in WP (C) No. 202 of 1995

IAs Nos. 2155-56 and 2680 in IAs Nos. 2156, 3275 in WP (C) No. 202 of 1995

15. Not taken up.